Section 67(1) in Assam Co-Operative Societies Act, 2007
(1)A cooperative society may create reserves and such other funds as in the interest of members or the cooperative society and which are specified in the bye-laws:Provided that where a contributory provident fund is created for the benefit of employees such fund -(a)shall not be used in the business of the cooperative Society;(b)shall not form part of the assets of the cooperative society;(c)shall not be liable to attachment or be subject to any other process of any court or other authority; and(d)shall be administered in such manner as may be provided in the bye-laws.
